REGENT COMPUTRONICS PVT. LTD.

Rajeev Jagdishchandra Khandelwal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ANIL KUMAR BOSE V. STATE OF BIHAR [REFERRED TO]
PEPSI FOODS LTD. V. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
HRIDAYA RANJAN PRASAD VERMA V. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA V. DEBENDRA NATH PADHI [REFERRED TO]
VIJAYA RAO V. STATE OF RAJASTHAN [REFERRED TO]
HARI PRASAD CHAMARIA VS. BISHUN KUMAR SUREKHA [REFERRED TO]
NAGESHWAR PRASAD SINGH ALIAS SINHA VS. NARAYAN SINGH [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
ALL CARGO MOVERS INDIA PVT LTD VS. DHANESH BADARMAL JAIN [REFERRED TO]
B SURESH YADAV VS. SHARIFA BEE [REFERRED TO]
K L E SOCIETY VS. SIDDALINGESH [REFERRED TO]
KISHAN SINGH VS. GURPAL SINGH [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
RASHMI JAIN VS. STATE OF U.P. [REFERRED TO]
INTERNATIONAL ADVANCED RESEARCH CENTRE FOR POWDER METALLURGY AND NEW MATERIALS (ARCI) AND ORS. VS. NIMRA CERGLASS TECHNICS (P) LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicants, original accused persons seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being IC. R. No.1 of 2010 registered with the Gandhinagar Zone Police Station, Gandhinagar for the offence punishable under Sections 406, 420 and 120B of the Indian Penal Code.

(2.) The case of the first informant may be summarised as under:

(3.) In such circumstances, the F.I.R. had to be lodged by the first informant.

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RAJEEV JAGDISHCHANDRA KHANDELWAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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